1. This special appeal is directed against the Judgment and order dated 1.11.1999 of a learned single Judge by which Writ Petition No. 34897 of 1999 filed by the appellant was dismissed.
2. Anwar Khan fpredecessor-in- interest of respondent Nos. 4 to 11), who was working as development officer in Life Insurance Corporation of India (in short, the L.I.C.), was retired from service on 30.4.1979 after he attained the age of 58 years. He challenged the retirement order by filing a civil suit on the ground that his age of superannuation was 60 years. The suit was decreed and the appeal preferred by the L.I.C. was also dismissed. Thereafter, the L.I.C. filed Second Appeal No. 1662 of 1982 in this Court, which was admitted and is pending for hearing. However, no stay order was granted in favour of the appellant-L.I.C. Thereafter, Anwar Khan filed a petition before the Payment of Wages Authority claiming wages for the period 30.4.1979 to 30.4.1981 and some other amounts under different heads, which was allowed by the authority on 11.6.1993. The L.I.C. preferred an appeal against the said order before the appellate authority but the same was dismissed on 7.5.1999. This order was challenged by filing the writ petition which was dismissed by a learned single Judge on 1.11.1999.
3. Sri K. P. Agarwal, learned senior counsel for the contesting respondents, has raised a preliminary objection to the maintainability of the appeal and his contention is that in the facts of the present case, no special appeal is maintainable under Chapter VIII. Rule 5 of the Allahabad High Court Rules. Learned counsel for the appellant has however, contended that the appeal is maintainable under the aforesaid provision. The language of Chapter VIII. Rule 5 of the Allahabad High Court Rules, shows that no appeal shall lie against a judgment rendered in exercise of jurisdiction conferred by Article 226 of the Constitution in respect of any judgment or order made or purported to be made in exercise of appellate Jurisdiction under any Uttar Pradesh Act or under any central Act with respect to any of the matters enumerated in the State List or the concurrent list in the Seventh Schedule to the Constitution. This position of law is not disputed by the learned counsel for the appellant. The subject-matter of challenge in the writ petition was an appellate order passed by the appellate authority under the Payment of Wages Act. This Act has been passed by the Parliament with reference to entries 22 to 24 of concurrent list. Entries 22 to 24 read as under:
"22. Trade unions ; industrial and labour disputes.
23. Social security and social insurance : employment and unemployment.
24. Welfare of labour including conditions of work, provident funds, employers liability workmen's compensation, invalidity and old age pensions and maternity benefits."
4. The claim made by Anwar Khan before the Payment of Wages Authority was basically a claim for wages for the period during which he was wrongly retired and certain other amounts based upon the same cause of action and this claim was founded upon the decree passed by the civil court in his favour. The authority determined the liability of the employer, namely, the L.I.C.. under the Payment of Wages Act. This Act has been enacted with reference to Entries 22 to 24 of the Union List. Therefore, the order passed by the appellate authority which was the subject-matter of challenge in the writ petition was under an Act which has been made by the Parliament with respect to matters enumerated in the concurrent list. It is well-settled that if a writ petition is directed against an appellate order passed in exercise of jurisdiction under any Uttar Pradesh Act or under any Central Act with respect to any of the matters enumerated in the State List or the concurrent list in the Seventh Schedule to the Constitution, no appeal would be maintainable against the judgment and order of the learned single Judge. This view has been taken by a Division Bench, of which one of us was a member (G. P. Mathur. J.), in S. B. Nath v. Committee of Management, Anglo-Bengali Inter College, Allahabad and others, 1995 AWC 1469, and also in Kaushal Kishore Singh v. Shiv Karan Misra and others, 1995 AWC 1887. Therefore, the special appeal is not maintainable.
5, Learned counsel for the appellant has contended that Anwar Khan was retired from service in accordance with Life Insurance Corporation of India Staff Regulations, which had been made in exercise of power conferred by Life Insurance Corporation Act which has been made with reference to Entry 47 of the Union List and therefore, the special appeal is maintainable. We are unable to accept this submission made. The dispute before the Payment of Wages Authority or before the appellate authority was not with regard to the applicability of Life Insurance of India Staff Regulations to Anwar Khan, or to the question as to whether he had been rightly retired at the age of 58 years. This dispute was the subject-matter of adjudication in the civil suit, wherein the claim of Anwar Khan was upheld, and the suit was decreed. The dispute before the Payment of Wages Authority was only confined to the question whether Anwar Khan had been wrongly denied wages or some wages were due to him and this was founded upon the decree wherein it had been held that his age of superannuation was 60 years. The jurisdiction exercised by the appellate authority, whose order was the subject-matter of challenge in the writ petition was therefore, referable to an Act made by the Parliament with reference to Entries 23 and 24 of the concurrent list and not to Entry 47 of the Union List. Learned counsel has referred to two decisions of this Court in Yuvraj Dutta Stngh v. Prescribed Authority, AIR 1968 All 305 and State of U. P. v. B. N. Singh, AIR 1971 All 359 in support of submission that the special appeal is maintainable. We have carefully considered the authorities cited and in our opinion, they do not at all deal with the controversy involved here. We, therefore, find substance in the preliminary objection that the special appeal is not maintainable.
6. The special appeal is accordingly dismissed summarily at the admission stage.